Section 365(1) in Criminal Courts - Rules and Orders
(1)Fines other than fines referred to in subsequent parts of this rule imposed and realized by officers acting magisterially should be taken in the treasury account to the Head "XXI-Administration of Justice-General Fees, Fines and Forfeitures-Magisterial fines". Fines imposed and realised from accused persons by Sessions Courts should be credited into the treasury under the Head "XXI-Administration of Justice-General Fees, Fines and Forfeitures- Other items."
